- (1.) Rejoinder affidavit filed on behalf of the petitioner is taken on record.
(2.) Heard learned counsel for the petitioner and the learned AGA for the State and perused the record.
(3.) It appears that in S.T. No. 579 of 2011, State v Madan & others, the learned Additional Sessions Judge, Court No. 3, Bulandshahr found a prima facie case for framing charges under sections 302 and 201 IPC against the petitioner, Smt. Pooja and other accused vide his order dated 20.07.2011.;